Rakshpal Singh @ Babloo vs State Of U.P.
2013 Latest Caselaw 1667 ALL

Citation : 2013 Latest Caselaw 1667 ALL
Judgement Date : 3 May, 2013

Allahabad High Court

Rakshpal Singh @ Babloo vs State Of U.P. on 3 May, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1969 of 2013
 

 
Petitioner :- Rakshpal Singh @ Babloo
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Nanhe Lal Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Admit.

Summon the trial Court record.

Learned AGA prays for and is allowed one week's time to file an objection on the bail prayer of the appellant.

List after expiry of the aforesaid period for the said purpose.

Order Date :- 3.5.2013

Priyanka

Download the LatestLaws.com Mobile App